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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(2) in The Official Trustees (West Bengal Amendment) Act, 1985

(2)Any person aggrieved by any order of the State Government having the same effect as an award may prefer an appeal, in such manner as may be prescribed, to the District Judge or to the Chief Judge of the City Civil Court, as the case may be, within thirty days from the date of such order.".